Section 2 in Telangana State Commission For Scheduled Castes and Scheduled Tribes Act, 2003
2. Definitions.
- In this Act, unless the context otherwise requires:-(a)"Chairman" means the Chairman of the [Telangana] [Substituted by G.O.Ms.No.4, Scheduled Castes Development (POA) Department, dated 05.03.2016.] State Commission for Scheduled Castes and Scheduled Tribes appointed under section 5;(b)"Commission" means the [Telangana] [Substituted by G.O.Ms.No.4, Scheduled Castes Development (POA) Department, dated 05.03.2016.] State Commission for Scheduled Castes and Scheduled Tribes constituted under section 3;(c)"Civil Rights" means any right, accruing to a person by reason of the abolition of untouchability by article 17 of the Constitution;(d)"Disabilities" means those as provided in article 15 (2) of the Constitution;(e)"Government" means the Government of [Telangana] [Substituted by G.O.Ms.No.4, Scheduled Castes Development (POA) Department, dated 05.03.2016.];(f)"Notification" means a notification published in the [Telangana] [Substituted by G.O.Ms.No.4, Scheduled Castes Development (POA) Department, dated 05.03.2016.] Gazette and the word 'notified' shall be construed accordingly;(g)"Prescribed" means prescribed by rules made by the Government under this Act;(h)"Scheduled Castes and Scheduled Tribes" shall have the meanings assigned to them respectively under clause (24) and clause (25) of article 366 of the Constitution.Chapter - II [Telangana] [Substituted by G.O.Ms.No.4, Scheduled Castes Development (POA) Department, dated 05.03.2016.] State Commission For Scheduled Castes And Scheduled Tribes.
